High Courts26 Apr 1977Dismissed
Ram Krushna Panda Vs The Sub-Divisional Officer and Others
Orissa High Court · AIR 1977 Ori 219 : (1977) 44 CLT 217
Orissa Land Reforms Act, 1960 — Section 23(2)
COURT ARCHIVE
Orissa High Court judgments
32,421 judgments · page 1,404 of 1,622
High Courts26 Apr 1977Dismissed
S. Appa Rao Vs Umakanta Tripathy and Others
Orissa High Court · AIR 1977 Ori 222 : (1977) 44 CLT 104
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 58, Order 21 Rule 63, 115
High Courts25 Apr 1977
Surendra Kumar Lath Vs State of Orissa
Orissa High Court · (1977) 43 CLT 671 : (1977) CriLJ 1399
Penal Code, 1860 (IPC) — Section 124A, 143, 17Police Act, 1861 — Section 34
High Courts12 Apr 1977Allowed
Sheik Khalilur Raheman Vs Estate Officer and Others
Orissa High Court · AIR 1977 Ori 201 : (1977) 43 CLT 622
Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988 — Rule 3, 4, 5(2)Constitution of India, 1950 — Article 226Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972 — Section 4, 4(1), 4(2), 4(3)
High Courts11 Apr 1977Allowed
Western Coal Fields Ltd. Vs Sales Tax Officer and Others
Orissa High Court · (1977) 43 CLT 648 : (1977) 40 STC 225
Coal Mines (Nationalisation) Act, 1973 — Section 20, 28, 3, 6, 7
High Courts07 Apr 1977
Khirod Chandra Das Vs State of Orissa and Another
Orissa High Court · (1977) 44 CLT 43 : (1978) 1 LLJ 137
High Courts05 Apr 1977Dismissed
Smt. Kamal Ray Vs Bhagabat Singh
Orissa High Court · AIR 1977 Ori 206 : (1977) 44 CLT 22
Civil Procedure Code, 1908 (CPC) — Order 5 Rule 10, Order 9 Rule 13, Order 9 Rule 14Limitation Act, 1963 — Article 123
High Courts31 Mar 1977Allowed
Gangadhar Sahu and Others Vs Ramjilal Majhi and Others
Orissa High Court · (1977) 44 CLT 20
Criminal Procedure Code, 1973 (CrPC) — Section 144, 145, 146
High Courts30 Mar 1977Allowed
Smt. Nirmala Ben Patel Vs Indersingh Bagi and Another
Orissa High Court · AIR 1977 Ori 211 : (1977) 44 CLT 72
Orissa House Rent Control Act, 1967 — Section 12, 13, 21Orissa House Rent Control Rules, 1968 — Rule 10
High Courts30 Mar 1977
Adhikanda Behera and Another Vs Dhaneswar Swain and Others
Orissa High Court · (1978) CriLJ 265
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts30 Mar 1977
Dhobai Sahu and Others Vs Keshab Bag
Orissa High Court · (1978) CriLJ 266
Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts28 Mar 1977
Shantilal Kalidas Vs State of Orissa
Orissa High Court · (1977) 43 CLT 555 : (1978) 42 STC 9
Orissa Sales Tax Act, 1947 — Section 24(1), 5(1)
High Courts23 Mar 1977
Chaitanya Mahapatra Vs Member, Board of Revenue and Others
Orissa High Court · (1977) 43 CLT 664
Civil Procedure Code, 1908 (CPC) — Section 115Orissa Prevention of Land Encroachment (Amendment) Act, 1974 — Section 3Orissa Prevention of Land Encroachment Act, 1972 — Section 12, 12(3)
High Courts23 Mar 1977
Keso Sahu and Others Vs Saligram Shah
Orissa High Court · (1977) 43 CLT 615 : (1977) CriLJ 1725
Criminal Procedure Code, 1973 (CrPC) — Section 54Essential Commodities Act, 1955 — Section 3, 4, 7Penal Code, 1860 (IPC) — Section 341, 76, 79
High Courts23 Mar 1977
Smt. Bilas Thakur Vs Tahsildar-cum-Revenue Officer and Others
Orissa High Court · AIR 1977 Ori 208 : (1977) 43 CLT 710
Constitution of India, 1950 — Article 226(1)Orissa Land Reforms Act, 1960 — Section 43(2), 44(2)
High Courts18 Mar 1977Allowed
Srimati Urbasi Dei Vs Akshaya Kumar Mohapatra and Another
Orissa High Court · (1977) 44 CLT 57
Orissa Money Lenders Act, 1939 — Section 17
High Courts15 Mar 1977Dismissed
Biswanath Panda and Others Vs Dr. Lokanath Panda
Orissa High Court · AIR 1977 Ori 170 : (1977) 44 CLT 273
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 9Hindu Succession Act, 1956 — Section 6
High Courts15 Mar 1977Allowed
Kamdev Mohanty Vs State of Orissa and Another
Orissa High Court · (1977) 44 CLT 132 : (1977) 43 CLT 359
Constitution of India, 1950 — Article 226
High Courts14 Mar 1977Dismissed
Bariko Pujari and Another Vs Korono Jena and Others
Orissa High Court · (1977) 44 CLT 235
Civil Procedure Code, 1908 (CPC) — Section 11, 151
High Courts10 Mar 1977Allowed
Ushamani Dei and Others Vs Gandharba Barik and Another
Orissa High Court · (1977) 44 CLT 552
Evidence Act, 1872 — Section 32(3), 35Limitation Act, 1963 — Article 65Orissa Tenancy Act, 1913 — Section 117(3)